Section 30(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)The State Government may, by notification, impose on all or any estates in the territories for the time being administered by it a cess, to be called the village officers' cess, at such rate or rates not exceeding [five paise] [Substituted for words 'half an anna' by section 8 of H P. Act No. 21 of 1976.] per rupee of the annual value as it may think fit for remunerating Nambardars in those territories and for defraying other expenditure directly connected with the supervision of those officers or with the performance of their duties.
